Section 7(3) in The Orissa Compulsory Labour Act, 1948
(3)(a)The Collector shall decide any dispute as regards the persons who are bound to maintain the embankment or to repair the breach and also as regards the apportionment of the amount paid under Sub-section (1) amongst those persons.(b)If two or more persons are benefited from such maintenance or repair and there is a dispute as regards the amount payable by each of them under Clause (b) of Sub-section (2), the Collector shall apportion the amount amongst those persons.(c)Every decision of the Collector under Clauses (a) and (b) shall be appealable-(i)to the Revenue Commissioner, if passed by the Collector of the district;(ii)to the Collector of the district if passed by a Deputy Collector or any officer exercising the powers of a Collector :Provided that no appeal shall lie unless it is presented within thirty days from the date of the decision.
